Section 21 in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003
21. Action for failure to intimate changes.
- Any person who being required to do so, fails to intimate changes as required in [regulation 17] [Substituted for 'regulation 15' by the SEBI (Central Database of Market Participants) (Amendment) Regulations, 2004, w.e.f. 21-7-2004.] shall be liable for action under clause (b) of section 15A of the Act.
